CIT v. M.K. Yashwant Singh

231 ITR 145High Court#13789 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Judgments citing CIT v. M.K. Yashwant Singh

Sundaram Fasteners Limited, Chennai vs. DCIT Corporate Circle 6(2), Chennai

In the result, appeal filed by the assessee is partly allowed for

ITA 3236/CHNY/2017[2013-14]Status: DisposedITAT Chennai26 Jul 2024AY 2013-14

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.3236/Chny/2017 िनधा"रण वष"/Assessment Year: 2013-14 V. M/S.Sundram Fasteners Ltd., The Dcit, 98-A, 7Th Floor, Corporate Circle-6(2), Dr.Radhakrishnan Salai, Chennai. Mylapore, Chennai-600 004. [Pan: Aaacs 8779 D] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Vikaram VijayaraghavanFor Respondent: Shri A. Sasikumar, CIT

…g to the root of the matter, the additional grounds may be admitted and decided on merits following the Hon’ble SC and Tribunal decisions supra. The Appellant relies on the following decisions for admission of additional grounds: a. CIT Vs M.K.Yashwant Singh (231 ITR 145 (Del)) b. National Thermal Power Co Ltd (229 ITR 383 (SC)) c. CIT (vs) Ashok Leyland Ltd (253 ITR 425 (Mad)) d. CIT Vs Associated Stone Industries (224 ITR 560 (SC)) In addition to the grounds of objections raised in Form 36B before the Hon'ble Tribunal, the Petitioner hereby wishes to file the following Additional grounds and it is prayed that a…

Nvh India Auto Parts Private Limited, Kancheepuram vs. DCIT Corporate Circle 4(2), Chennai

In the result, appeal filed by the assessee is partly allowed for statistical purposes

ITA 2773/CHNY/2017[2013-14]Status: DisposedITAT Chennai31 Oct 2023AY 2013-14

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 2773/Chny/2017 िनधा"रण वष" / Assessment Year: 2013-14 Nvh India Auto Parts Private Deputy Commissioner Of Limited, V. Income-Tax, B-68, Sipcot Industrial Park, Corporate Circle -4(2), Irungattukottai, Sriperumbadur Nungambakkam, Taluk, Kancheepuram – 602 105. Chennai – 600 034. [Pan: Aaccn-2857-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. S.P. Chidambaram, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. A. Sasikumar, Cit सुनवाई क" तारीख/Date Of Hearing : 08.08.2023 घोषणा क" तारीख/Date Of Pronouncement : 31.10.2023

For Respondent: Shri. A. Sasikumar, CIT
Section 143(3)Section 144C(5)

…g legal grounds, this Hon'ble Tribunal has the authority/power to accept and :-6-: ITA. No: 2773/Chny/2017 adjudicate the same as held by the following judicial precedents:  CIT VS Associated Stone Industries (224 ITR 560 (SC)  CIT VS M. K. Yashwant Singh (231 ITR 145 (Del)  National Thermal Power Co Ltd (229 ITR 383 (SC) 3. Prayer In these circumstances, the Appellant hereby humbly prays that your Honours may kindly be pleased to admit the additional grounds of appeal by exercising the power vested in Your Honours under Rule 11 of the Income-Tax Appellate Tribunal Rules, 1963 ("Rules") and allow Petitioner t…

T.L.Sritharan, Chennai vs. ACIT Non Corporate Circle-14, Chennai

In the result, appeal filed by the assessee is dismissed

ITA 1596/CHNY/2019[2014-15]Status: DisposedITAT Chennai04 Jan 2023AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 1596/Chny/2019 िनधा"रण वष" / Assessment Year: 2014-15 T.L. Sritharan, The Assistant Commissioner Of New No. 13, (Old No. 1), V. Income Tax, Swaminathan Street, Non-Corporate Circle -14, West Mambalam, Chennai – 600 034. Chennai – 600 033. [Pan: Aepps-6766-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Vijayaraghavan, Advocate & Shri. Saroj Kumar Parida, Advocate ""यथ" क" ओर से/Respondent By : Shri. Ar.V. Sreenivasan, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 22.12.2022 घोषणा क" तारीख/Date Of Pronouncement : 04.01.2023 आदेश /O R D E R

For Appellant: Shri. R. Vijayaraghavan, Advocate &For Respondent: Shri. AR.V. Sreenivasan, Addl. CIT
Section 2(47)

…ditional grounds filed by the assessee may be admitted. In this regard, he relied upon following judicial precedence: (i) CIT vs Ashok Leyland Ltd [253 ITR 425 (Mad)] (ii) CIT vs Associated Stone Industries [224 ITR 560 (SC)] (iii) CIT vs M.K. Yashwant Singh [231 ITR 145 (Del)] 7. The Ld. DR, on the other hand supporting the order of the ld. CIT(A) submitted that, the assessee is not disputing applicability of provisions of section 2(47) of the Act for exchange of lands, and thus, once exchange of lands falls within the ambit of transfer as defined u/s. 2(14) of the Act, then computation of capital gains needs t…

Rajendra Kumar Bagmar, Chennai vs. ACIT Non Corp. Circle 6(1), Chennai

In the result, both the appeals of the assessees are treated as partly allowed for statistical purposes

ITA 2650/CHNY/2018[2010-11]Status: DisposedITAT Chennai26 Jul 2019AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2649 /Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Late Ugama Kavar, Vs The Acit, Rep.By Legal Heir Shri Rajendra Non Corporate Circle 6(1), Kumar Bagmar, Chennai Victor Grace & Co., Spencer Plaza, O-704, 769, Anna Salai, Chennai – 600 002. Pan: Aaipk6224G (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.2650 /Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Shri Rajendra Kumar Bagmar, Vs The Acit, Victor Grace & Co., Spencer Non Corporate Circle 6(1), Plaza, O-704, 769, Anna Salai, Chennai Chennai – 600 002. Pan: Aafpb8319Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri M. Abhishek, Ca ""यथ" क" ओर से/Respondent By : Dr.S. Pandian, Jcit

For Appellant: Shri M. Abhishek, CAFor Respondent: Dr.S. Pandian, JCIT

…issue, it is going to the root of the matter. Therefore, he pleaded that the additional ground may be admitted in the respective appeals which may be decided on merits. In this regard, placed reliance on the decision of CIT vs. M.K. Yashwant Singh reported in 231 ITR 145 (Del) and National Thermal Power Co. Ltd., reported in 229 ITR 383 (SC). 4. We heard the rival submission and in view of the merits, the additional ground is admitted. 5. The Ld.AR submitted that the assessees were engaged in the business of trading in Shares, Futures and Options. During the period relevant to the assessment year 2010-11, they…

Late Ugama Kavar Legalheir Rajendra Kumar Bagmar, Chennai vs. ACIT Non Corp Circle 6(1), Chennai

In the result, both the appeals of the assessees are treated as partly allowed for statistical purposes

ITA 2649/CHNY/2018[2010-11]Status: DisposedITAT Chennai26 Jul 2019AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2649 /Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Late Ugama Kavar, Vs The Acit, Rep.By Legal Heir Shri Rajendra Non Corporate Circle 6(1), Kumar Bagmar, Chennai Victor Grace & Co., Spencer Plaza, O-704, 769, Anna Salai, Chennai – 600 002. Pan: Aaipk6224G (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.2650 /Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Shri Rajendra Kumar Bagmar, Vs The Acit, Victor Grace & Co., Spencer Non Corporate Circle 6(1), Plaza, O-704, 769, Anna Salai, Chennai Chennai – 600 002. Pan: Aafpb8319Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri M. Abhishek, Ca ""यथ" क" ओर से/Respondent By : Dr.S. Pandian, Jcit

For Appellant: Shri M. Abhishek, CAFor Respondent: Dr.S. Pandian, JCIT

…issue, it is going to the root of the matter. Therefore, he pleaded that the additional ground may be admitted in the respective appeals which may be decided on merits. In this regard, placed reliance on the decision of CIT vs. M.K. Yashwant Singh reported in 231 ITR 145 (Del) and National Thermal Power Co. Ltd., reported in 229 ITR 383 (SC). 4. We heard the rival submission and in view of the merits, the additional ground is admitted. 5. The Ld.AR submitted that the assessees were engaged in the business of trading in Shares, Futures and Options. During the period relevant to the assessment year 2010-11, they…

Thiru Arooran Sugars Ltd., Chennai vs. ACIT, Chennai

In the result, the assessee’s appeals for ay 2005-06 & 2006-07

ITA 286/CHNY/2016[2005-06]Status: DisposedITAT Chennai08 Dec 2017AY 2005-06

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. Sailendra Mamidi, Advocate
Section 10(34)Section 35DSection 40

…d all the facts are available on record, it is prayed that these additional grounds may be :-6-: ITA Nos. 286/Mds/2016& 382/Mds/2015 admitted and decided on merits for the assessment year 2006-07 and relied on the following cases. CIT VsM.K.Yashwant Singh (231 ITR 145 (Del) National Thermal Power Co Ltd (229 ITR 383 (SC) 3.1 The additional grounds of appeal are extracted as under: “1. The differential and additional cane price notified by the Government on 09.01.2003 amounting to Rs.21444515 should be allowed as a deduction in the current year of payment if the same is not allowed for the assessment year 2005…

Thiru Arooran Sugars Ltd., Chennai vs. ACIT, Chennai

In the result, the assessee’s appeals for ay 2005-06 & 2006-07

ITA 382/CHNY/2015[2006-07]Status: DisposedITAT Chennai08 Dec 2017AY 2006-07

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. Sailendra Mamidi, Advocate
Section 10(34)Section 35DSection 40

…d all the facts are available on record, it is prayed that these additional grounds may be :-6-: ITA Nos. 286/Mds/2016& 382/Mds/2015 admitted and decided on merits for the assessment year 2006-07 and relied on the following cases. CIT VsM.K.Yashwant Singh (231 ITR 145 (Del) National Thermal Power Co Ltd (229 ITR 383 (SC) 3.1 The additional grounds of appeal are extracted as under: “1. The differential and additional cane price notified by the Government on 09.01.2003 amounting to Rs.21444515 should be allowed as a deduction in the current year of payment if the same is not allowed for the assessment year 2005…